Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(a) in The Tamil Nadu Village Servants Service Rules, 1980 (a)[ "Village Servant" means any person appointed as Talayari ( ), Vetti (), or Nirganti (); [Substituted by G.O.Ms., 1495, Revenue, dated 1.9.1984.]
